Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(8)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(8)(m) in Uttaranchal Value Added Tax Act, 2005

(m)[ Special Category Goods specified in Schedule III or the goods except molasses used in manufacture, processing or packing of such goods; or] [Substituted vide Notification No. 1314/XXXVI(4)/2008, date 31-3-08.]